Section 27AA in The Companies (Indian Accounting Standards) Rules, 2015
27AA. If an entity adopts the first time exemption option provided in accordance with paragraph D7AA, the fact and the accounting policy shall be disclosed by the entity until such time that those items of Property, plant and equipment, investment properties or intangible assets, as the case may be, are significantly depreciated, impaired or derecognized from the entity's Balance Sheet.
